NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI
FIRST APPEAL NO. 440 OF 2012
(Against the Order dated 23/05/2012 in Complaint No. 31/2011 of the State Commission Andhra Pradesh)
1. LANCO HILLS TECHNOLOGY PARK PVT. LTD. & 2 ORS.
Through Mr. S Venkata Rama Reddy, Plot No. 4, Software Units Layout, Hiitech City, Madhapur,
Hyderabad-500081
2. MR. E. RAVI KESHAV
Chief Operating Officer, Lanco Hills Technology Park Pvt. Ltd., Plot No. 4, Software Units Layout, Hitech City, Madhapur
Hyderabad-500081
3. MR. S. POCHENDAR
Director & CEO Lanco Hills, Lanco Hills Technology Park Pvt. Ltd., Plot no. 4, Software Units Layout, Hitech City, Madhapur,
Hyderabad-500081 ...........Appellant(s) Versus
1. GOWRISHETTY ARUN KUMAR
H No. 11-1398/1, Road no. 9, Vasavi Colony, Khotapet,
Hyderabad-35 ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE K.S. CHAUDHARI, PRESIDING MEMBER For the Appellant : Mr. Akhil Sibal, Advocate
Mr. Deepak Khurana, Advocate Mr. Archit Virmani, Advocate
For the Respondent : Mr. Gakhangpou Gang Mei, Advocate Dated : 25 Sep 2012
ORDER
Learned counsel for the appellant Moved I.A. No.3/2012 on 19.9.2012 and submitted that in pursuance to impugned order, appellants paid Rs.77,77,323/- to respondent and learned counsel for respondent submitted that this payment has been received in full and final satisfaction of the impugned order dated 23.5.2012. As the parties have arrived at settlement and respondent has received payment in full and final satisfaction of the impugned order, appeal becomes infructuous and appeal stands disposed of as infructuous.
......................J
K.S. CHAUDHARI PRESIDING MEMBER
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